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State of Madhya Pradesh - Section

Section 22 in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019

22. Penalties.

(1)Any person who contravenes or violates any provisions of this act or rules made thereunder, shall be punishable with a fine up to one lakh rupees or with rigorous imprisonment up to one year or both.
(2)The fine so imposed, may be recovered from the person concerned as arrears of land revenue.